Ramdeen vs State Of Rajasthan
2021 Latest Caselaw 2672 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1351/2021

Ramdeen S/o Narsinghram, Aged About 24 Years, R/o Artia Khurd, P.S. Bhopalgarh, District Jodhpur Rural. (Presently Lodged At Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1063/2021 Subhash S/o Shri Hanuman Ram, Aged About 24 Years, R/o Artiya Khurd, Police Station Bhopalgarh, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. D.L. Rawla Mr. Naresh Vishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.103/2020

of Police Station Bhopalgarh, District Jodhpur for the offence(s)

punishable under Section(s) 143, 427, 379 IPC and 3/27 of Arms

Act. He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1351/2021]

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Ramdeen S/o Narsinghram and Subhash S/o Shri Hanuman Ram

shall be released on bail in connection with FIR No.103/2020 of

Police Station Bhopalgarh, District Jodhpur provided he/she/they

execute(s) a personal bond in a sum of Rs.50,000/- with two

sound and solvent sureties of Rs.25,000/- each to the satisfaction

of learned trial court for his/her/their appearance before that court

on each and every date of hearing and whenever called upon to do

so till the completion of the trial.

(VIJAY BISHNOI),J

30-31-Arun/-

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